A VEDANAYAGAM Vs. ANNAKILI

JUDGEMENT

(1.) THE plaintiffs, having failed in their attempt, to evict the respondents/defendants from the suit properties, have come to this Court, as appellants.

(2.) THE defendants 1 and 3 to 7, aggrieved by some of the findings rendered by the trial Court, have preferred the cross-objection.

(3.) ON the basis of the pleadings, the learned trial judge, framing number of issues, has taken-up the case, for trial. In order to make out a case, as pleaded in the plaint, A. Arokiasamy (the 7th plaintiff)has been examined as P. W. 1, seeking aid from 15 documents, marked as Exs. A. 1 to a. 15. ON behalf of the defendants, five witnesses have been examined as D. Ws. 1 to 5, seeking strength from Exs. B. 1 to B. 38.